Section 57 in Telangana Goods and Services Tax Act, 2017
57. Consumer Welfare Fund.
- The Government shall constitute a Fund, to be called the Consumer Welfare Fund and there shall be credited to the Fund,-(a)the amount [***] [Omitted 'of tax' by Act 3 of 2019, (w.e.f. 01.07.2017).] referred to in sub-section (5) of section 54;(b)any income from investment of the amount credited to the Fund; and(c)[] [Clause (a) after clause (b) renamed as clause (c) by Act 3 of 2019, (w.e.f. 01.07.2017).] such other monies received by it, in such manner as may be prescribed.
